Section 4A in The M.P. Electricity Duty Rules, 1949
4A. Refund of duty paid in excess, etc.
- The distributor of electrical energy oi the producer shall, with the prior approval of the Inspector, refund or make adjustments for electricity duty collected wrongly from a consumer or paid in excess by him. [The application for refund/adjustment shall be made in Form A.] [Inserted by Notification No. 2694-2334-XIII-69, dated 9-7-1969.]
